Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Tamilnadu - Subsection Section 23(a) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976 (a)for re-appointment to substantive or officiating vacancy in the post in which he maybe probationer or an approved probationer;
